KHURAIJAM SANATOMBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Geetarani, learned counsel appearing for the petitioners.

(2.) There are three writ petitioners herein and according to them, the petitioner Nos. 1 and 2 were initially appointed as Lecturers for a period of five years on temporary basis on Physical Education, Health Education and Sports, Manipur vide order dated 29-11-1988 while the petitioner No. 3 was initially appointed as Lecturer vide order dated 01-04-1991 issued by the Principal, D.M. College of Science, Imphal in a similar capacity.

(3.) The petitioners along with two others approached the Hon'ble High Court by way of writ petition being CR No. 979 of 1993 praying for directions to absorb and regularize them in their respective services wherein the Hon'ble Gauhati High Court was pleased to pass an interim order dated 13-10-1993 directing that the petitioners therein be not ousted from their services. Without having honoured the said order, the Principal, D.M. College of Science, Imphal issued an order dated 27-11-1993 disengaging the petitioners and being aggrieved by it, the petitioners along with three others filed an application which was disposed of by the Hon'ble Gauhati High Court vide its order dated 11-03-1994 directing the respondents therein to consider the cases of the petitioners and others. Thereafter, the letter dated 19-11-1994 was issued by the Addl. Secretary (Edn.), Government of Manipur to the Director of Education (U), Manipur in respect of the appointment of teaching and non-teaching staff of Physical Education, Health Education and Sports in the D.M. College of Science.